R. MUNIRATHINAM Vs. RAJAM

JUDGEMENT

(1.) These three batches of Criminal Original Petitions filed under Sec. 482 of Cr.P.C., arise from the Orders passed by the Trial Court dismissing Petitions filed by the Accused under Sec. 91, Cr.P.C., Sec. 311, Cr.P.C & Sec. 254(2), Cr.P.C., respectively.

(2.) Twenty Private Complaints under Sec. 138 of Negotiable Instruments Act, 1881 against the Petitioner/Munirathinam either in his individual capacity or/and as Managing Partner of M/s. Everest Blue Metals have been taken cognizance by the Fast Track Court-II, Metropolitan Magistrate Court at Egmore. The Complainants are either Mr. M. Gajendran [8 Cheques totally for Rs.9,05,00,000.00 (Rupees Nine Crores and Five Lakhs only)] or his Family Members, such as, his wife Mrs. G. Rajam [2 Cheques totally for Rs.5,57,00,000.00 (Rupees Five Crores and Fifty Seven Lakhs only)] and 3 sons Mr. G. Ramachandran [5 Cheques totally for Rs.7,12,00,000.00(Rupees Seven Crores and Twelve Lakhs only)], Mr. G. Vasanthakumar [3 Cheques totally for Rs.3,95,00,000.00 (Rupees Three Crores and Ninty five Lakhs only)] and Mr. M.G. Sureshkumar [2 Cheques totally for Rs.4,35,00,000.00(Rupees Four Crores and Thirty Five Lakhs only)]. The sum total of 20 Cheques is Rs.30,04,00,000.00 (Rupees Thirty Crores and Four Lakhs only).

(3.) For easy reference, the details of the Calender Case Number, name of the Complainant, name of the Accused and the Cheque amount is tabulated below: